- (1.) The petitioners are aggrieved by the order of the Central Administrative Tribunal, Calcutta Bench in O.A. No. 460 of 2011. By the impugned order dated 24th January 2012 the Tribunal has set aside the transfer order issued to the respondent transferring him from Kolkata to Malda.
(2.) The respondent was initially appointed as a Lower Division Clerk with the petitioners on 31st December 1983. He was later promoted to the cadre of Upper Division Clerk and posted at Bangalore from 15th December 1986. Thereafter, the respondent was promoted as an Assistant and posted in the Kolkata Office of the petitioners from 1st September 2008. On 22nd April 2008 the respondent was transferred from Kolkata to Chaibasa, Jharkhand, on a representation for mutual transfer being made by the petitioner and his colleague. The petitioner was transferred to Kolkata while his colleague was sent to Chaibasa from Kolkata with effect from 7th May 2010.
(3.) In less than a year the respondent was informed that he was being transferred from Kolkata to Malda. He submitted a representation to the petitioners on 8th April 2011. However, his prayer for retaining him in Kolkata was rejected on 9th May 2011.;